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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Gujarat - Subsection

Section 97(1)(e) in The Gujarat Industrial Relations Act, 1946

(e)in cases where conciliation proceeding in regard to the industrial dispute to which the strike relates have commenced, before the completion of such proceedings [and during the period of ten days thereafter] [This portion was added by Bombay 63 of 1953, section 23(1).];